Section 115 in Andhra Pradesh Municipalities Act, 1965
115. Prohibition of advertisements without written permission of Commissioner.
(1)No advertisement shall be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the municipality or shall be displayed in any manner whatsoever in any place without the written permission of the Commissioner.(2)The Commissioner shall not grant such permission if--(i)the advertisement contravenes any bye-laws made by the council under clause (3) of Section 330; or(ii)the tax, if any, due in respect of the advertisement has not been paid.(3)Subject to the provisions of sub-section (2) in the case of an advertisement liable to the advertisement tax, the Commissioner shall grant permission for the period to which the payment of the tax relates and no fees shall be charged in respect of such permission;Provided that the provisions of this Section shall not apply to any advertisement relating to the business of a railway administration erected, exhibited, fixed or retained on the premises of such administration.
